Report No. 85

3.14. Liability for motor vehicles.-

However, Anglo-American law at a critical period of legal development missed the chance of classifying the driving of a car as an abnormally dangerous activity subject to strict liability1-2.

1. Phillips v. Britannia Hygienic Laundry, (1923) 1 KB 539: (1923) 2 KB 832.

2. cf. para. 1.14, supra.

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